Supreme Court - Daily Orders
Commissioner Of Income Tax,Trivandrum vs State Bank Of Travancore on 17 October, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No. 3877/2010
THE COMMISSIONER OF INCOME TAX,TRIVANDRUM Appellant
VERSUS
STATE BANK OF TRAVANCORE, TRIVANDRUM Respondent
O R D E R
Heard learned counsel for the parties. The issues raised in this appeal are squarely answered in the decision of this Court in Commissioner of Income Tax vs. CitiBank N.A. (Civil Appeal No. 1549/2006 decided on 12.8.2008). The appeal is disposed of in the same terms.
....................J. [A.M. Khanwilkar] ....................J. [Dinesh Maheshwari] New Delhi;
October 17, 2019.
Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2019.10.18 16:14:32 IST Reason: ITEM NO.105 COURT NO.8 SECTION XI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No. 3877/2010 THE COMMISSIONER OF INCOME TAX,TRIVANDRUM Appellant VERSUS STATE BANK OF TRAVANCORE, TRIVANDRUM Respondent
Date : 17-10-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant Mr. Ashok Kumar Srivastava, Sr. Adv. Mr. H.R. Rao, Adv.
Mrs. Anil Katiyar, AOR Mr. B.V. Balaram Das, AOR For Respondent Mr. A.V. Rangam, AOR Mr. Buddy A.R., Adv.
Ms. Stuti K., Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
Pending interlocutory applications, if any, shall stand disposed of.
(Deepak Guglani) (Vidya Negi) Court Master Court Master (signed order is placed on the file)